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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 54(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(3)The requirement specified in sub-regulation (1), shall not be applicable in case of unsecured debt securities issued by regulated financial sector entities eligible for meeting capital requirements as specified by respective regulators.